- (1.) Heard learned counsel for the petitioner.
(2.) The petitioner's application for perusing the answer-book of Compartmental Examination has been rejected by the impugned order dated 7.9.2012 on the ground that the petitioner had not applied through online services between the dates notified by the Board and, therefore, on account of the lapse on the part of the petitioner in not having applied within time, the application was being rejected.
(3.) Learned counsel for the petitioner submits that the dates mentioned are between 23.7.2012 and 27.7.2012 whereas the mark-sheet itself was issued on 3.8.2012.;